ZAMEER AHMAD WAGAY Vs. STATE

JUDGEMENT

(1.) This revision petition is directed against the order dated 15th of March, 2010 whereby application moved by plaintiff-petitioner came to be dismissed, hereinafter for short as impugned order.

(2.) A suit titled as Zameer Ahmad Wagay v. State of Jammu and Kashmir and others was instituted by the petitioner-plaintiff before the trial court, came to be decreed vide judgment and order dated 31st of July, 2009.

(3.) Plaintiff noticed that a mistake had crept in and laid a motion for its correction vis-a-vis changing the parentage of the plaintiff-applicant from Abdul Rahman Wagay to Abdul Rahim Wagay.